Supreme Court - Daily Orders
Brinda Karat vs State Of Nct Of Delhi on 15 May, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.29 COURT NO.3 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No. 5107/2023
(Arising out of impugned final judgment and order dated 13-06-2022
in WPCRL No. 1624/2020 passed by the High Court of Delhi at New
Delhi)
BRINDA KARAT & ANR. Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ANR. Respondent(s)
Date : 15-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Ms. Sylona Mohapatra , AOR
Mr. Siddharth Aggarwal, Sr. Adv.
Ms. Tara Narula, Adv.
Mr. Adit Pujari, Adv.
Mr. Sowjhanya Shankaran, Adv.
Ms. Sylona Mohapatra, Adv.
Ms. Aparajita Sinha, Adv.
Ms. Bijaharini Avula, Adv.
For Respondent(s)
Mr. Tushar Mehta, Solicitor General
Mr. Suryaprakash V.Raju, A.S.G.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Kanu Agrawal, Adv.
Mr. Rajan Kr.Chourasia, Adv.
Mr. P.V. Yogeswaran, Adv.
Dr. N. Visakamurthy, Adv.
Mr. Rajat Nair, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Rajat Nair, learned counsel, appears for respondent No. 2. He seeks time to file counter affidavit.
List on 14th August, 2023.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2023.05.17 17:35:21 IST Reason: (NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR